Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

SC Directs Cellular Companies to Maintain CDR and Other Records Seized During Investigations - (15 Jul 2020)

MEDIA AND COMMUNICATION

Supreme Court has issued general directions to cellular companies and internet service providers to maintain Call Detail Records (CDRs) and other relevant records for the concerned period in a "segregated and secure" manner if a particular CDR or other record is seized during investigation.

Tags : SUPREME COURT   MAINTENANCE OF CDR AND OTHER RECORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved